COURT ARCHIVE

Orissa High Court judgments, 2019

290 judgments · page 6 of 15

High Courts18 Mar 2019Dismissed

Sridhar Khilar And Others Vs Addl. Commissioner, Settlement & Consolidation, Balasore And Others

Orissa High Court · (2019) 03 OHC CK 0042

Constitution Of India, 1950 — Article 226, 227Orissa Land Reforms Act 1960 — Section 22, 22(1), 22

High Courts18 Mar 2019Allowed

Arnapurna Agro Foods & Others Vs State Of Odisha & Others

Orissa High Court · (2019) 03 OHC CK 0041

Constitution Of India, 1950 — Article 226, 227

High Courts18 Mar 2019Allowed

Sisir Kumar Bohidar Vs Additional District Magistrate, Bolangir & Others

Orissa High Court · (2019) 03 OHC CK 0040

Constitution Of India, 1950 — Article 226, 227Orissa Prevention Of Land Encroachment Act, 1954 — Section 12, 12(2)

High Courts18 Mar 2019Allowed

Kabasi Ganga Vs State Of Orissa

Orissa High Court · (2019) 03 OHC CK 0039

Indian Penal Code, 1860 — Section 302

High Courts18 Mar 2019Allowed

Basantilata Swain And Another Vs State Of Orissa And Others

Orissa High Court · (2019) 03 OHC CK 0038

Code Of Civil Procedure, 1908 — Section 80(1), 80(2)

High Courts15 Mar 2019Dismissed

Panchu Rout Vs Government Of Orissa & Others

Orissa High Court · (2019) 03 OHC CK 0037

Code Of Civil Procedure, 1908 — Section 11, Order 7 Rule 7Constitution Of India, 1950 — Article 141Orissa Communal Forest And Private Lands (Prevention Of Alienation) Act, 1948 — Section 2, 8(1)

High Courts14 Mar 2019Dismissed

Baishnaba Mohanty Vs Malati Mohanty And Another

Orissa High Court · (2019) 03 OHC CK 0036

Orissa Consolidation Of Holdings And Prevention Of Fragmentation Of Land Act, 1972 — Section 51Specific Relief Act 1963 — Section 34

High Courts14 Mar 2019Dismissed

Ichha Barik And Others Vs Natabar Barik (Dead) Through His L.Rs And Others

Orissa High Court · (2019) 03 OHC CK 0035

Orissa Consolidation Of Holdings And Prevention Of Fragmentation Of Land Act, 1972 — Section 51

High Courts13 Mar 2019Allowed

Damodar Rout Vs State Of Orissa

Orissa High Court · (2019) 03 OHC CK 0034

Indian Penal Code, 1860 — Section 376(2)(f)Code Of Criminal Procedure, 1973 — Section 438, 482Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 18

High Courts12 Mar 2019Disposed Of

Shaw Wallace & Co. Ltd Vs State Of Odisha And Others

Orissa High Court · (2019) 03 OHC CK 0033

Constitution Of India, 1950 — Article 226, 227Bihar And Orissa Excise Act, 1915 — Section 38, 39, 90Boards Of Excise Rules, 1965 — Rule 33(c), 39A(7)(b)

High Courts12 Mar 2019Allowed

Parbati Chintada Vs Gopal Krishna Chintada

Orissa High Court · (2019) 03 OHC CK 0032

Registration Of Births And Deaths Act, 1969 ‐ Section 12, 17(2)Evidence Act, 1872 — Section 112Code Of Criminal Procedure, 1973 — Section 125, 482

High Courts12 Mar 2019Dismissed

M/s. Indian Farmers Fertilizer Co-operative Ltd Vs M/s.Bhadra Products

Orissa High Court · (2019) 03 OHC CK 0031

Arbitration Act, 1940 — Section 8(2)Arbitration And Conciliation Act, 1996 — Section 14, 21, 34, 34(2)(a), 37(1)(c), 43, 43(2), 85(2)(a)Limitation Act, 1963 — Section 5, Article 137

High Courts08 Mar 2019Disposed Of

Ramesh Chandra Giri & Others Vs Commissioner Of Police, Bhubaneswar-Cuttack Police Commissionerate, Bhubaneswar & Others

Orissa High Court · (2019) 03 OHC CK 0030

Constitution Of India, 1950 — Article 226, 227

High Courts08 Mar 2019Allowed

Nakula Charan Das Vs Kushanath Das & Others

Orissa High Court · (2019) 03 OHC CK 0029

Constitution Of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 22, 26(2)Evidence Act, 1872 — Section 101

High Courts08 Mar 2019

Trinath Basant Ray & Another Vs Sk. Mohamood & Another

Orissa High Court · (2019) 03 OHC CK 0028

Code Of Civil Procedure, 1908 — Order 23 Rule 1(2), Order 23 Rule 1(3), Order 23 Rule 1(3)(b)

High Courts08 Mar 2019Dismissed

Ramesh Chandra Parida Vs State of Orissa And Others

Orissa High Court · (2019) 03 OHC CK 0027

High Courts08 Mar 2019Dismissed

Meena Khaitan And Another Vs Bijay Laxmi Bhanja And Another

Orissa High Court · (2019) 03 OHC CK 0026

Motor Vehicles Act, 1988 — Section 2(30), 2(19), 147, 147(1), 147(b), 147(1)(b), 163A, 166

High Courts08 Mar 2019Allowed

Ramakanta Panda And Another Vs Sri Anil Sakore And Another

Orissa High Court · (2019) 03 OHC CK 0025

Motor Vehicles Act, 1988 — Section 173(1)

High Courts07 Mar 2019Dismissed

Bansidhar Naik Vs State Of Orissa And Another

Orissa High Court · (2019) 03 OHC CK 0024

Constitution Of India, 1950 — Article 141Orissa Prevention Of Land Encroachment Act , 1972 — Section 7(2a), 8, 16Limitation Act, 1963 — Section 27

High Courts07 Mar 2019Dismissed

Mandardhar Sahu Vs Government Of Orissa & Others

Orissa High Court · (2019) 03 OHC CK 0023

Orissa Prevention Of Land Encroachment Act, 1972 — Section 16